Supreme Court - Daily Orders
M/S Hcc-Sew-Meil-Aag Jv vs Assistant Commissioner Of State Tax on 21 March, 2025
ITEM NO.56+72 COURT NO.13 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.4240/2025
[Arising out of impugned final judgment and order dated 02-01-2025
in WP No. 32883/2024 passed by the High Court for The State of
Telangana at Hyderabad]
M/S HCC-SEW-MEIL-AAG JV Petitioner(s)
VERSUS
ASSISTANT COMMISSIONER OF STATE TAX & ORS. Respondent(s)
IA No. 39181/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 40428/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
WITH
SLP(C) No. 4632/2025 (XII-A)
IA No. 43570/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
WITH Item No. 72 SPECIAL LEAVE PETITION (CIVIL) NOS.5864-5869/2025 FOR ADMISSION and I.R. IA No. 54119/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT WITH SLP(C) No. 5859-5862/2025 (XII-A) Date : 21-03-2025 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE R. MAHADEVAN For Petitioner(s) : Ms. Aditi Anil Dani , AOR For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R List on 28-03-2025.
Signature Not Verified Digitally signed by CHANDRESH Date: 2025.03.21 (CHANDRESH) 17:58:14 IST Reason: (POOJA SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 1